78. Payment into public treasury and investment of proceeds of estate.
- All sums received by a manager on account of any estate in excess of what may be required for the current expenses of the lunatic or of the estate, shall be paid into the -public treasury on account of the estate and shall be invested from time to time in any of the securities specified in Section 20 of the Indian Trusts Act, 1882 (2 of 1882), unless, the Court or the Collector, as the case may be, for reasons to be recorded in writing, directs that such sums be in the interest of the lunatic otherwise invested or applied.
